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THE PRASAR BHARATI (BROADCASTING CORPORATION OF INDIA) AMENDMENT ORDINANCE, 2008
No. 5 OF 2008
Promulgated by the President in the Fifty-ninth Year of the Republic of India.
An Ordinance further to amend the Prasar Bharati (Broadcasting Corporation of India) Act, 1990.
WHEREAS Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for her to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:-
Short title and commencement.
1. (1) This Ordinance may be called the Prasar Bharati (Broadcasting Corporation of India) Amendment Ordinance, 2008.
(2) It shall come into force at once.
Amendment of section 6.
2. In section 6 of the Prasar Bharati (Broadcasting Corporation of India) Act. 1990,-
(a) for sub-section (1), the following shall be substituted, namely:-
“(1). The Chairman shall be Part-time Member and shall hold office for a term of three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:
Provided that any person holding office as a Chairman immediately before the commencement of the Prasar Bharati (Broadcasting Corporation of India) Amendment Ordinance, 2008, shall, in so far as his appointment is inconsistent with the provisions of this sub-section, cease to hold office on such commence¬ment as such Chairman and shall not be entitled to any compensation because of his ceasing to hold such office.”.
(b) in sub-section (2), the words “The Executive Member,” shall be omitted;
(c) after sub-section (2), the following sub-section shall be inserted, namely:-
“(2A) The Executive Member shall be a Whole-time Member and shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier:
Provided that any person holding office as an Executive Member immedi¬ately before the commencement of the Prasar Bharati (Broadcasting Corporation of India) Amendment Ordinance, 2008 shall, in so far as his appointment is inconsistent with the provisions of this sub-section, cease to hold office on such commencement as such Executive Member and shall not be entitled to any compensation because of his ceasing to hold such office.”.
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